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Judgment
Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No.1 to 4 to protect their life and liberty and to
provide adequate security to protect them from respondent Nos.5 to 14, who are parents, paternal uncles, brothers and paternal aunt of petitioner
No.1. The petitioners, who are present in Court today, further contend that they being major have solemnized marriage with their own consent in
accordance with law. The private respondents are not accepting the marriage of the petitioners and are extending threats to them. Copies of Aadhaar
Cards (Annexures P-1 and P-2), copy of marriage certificate (Annexure P-3) and marriage photographs (Annexure P-4) of the petitioners have been
placed on record.
Without going into the validity of the marriage, the present petition is disposed of with the directions to the petitioners to contact respondent Nos.2 and
3 who, after their satisfaction that the petitioners are actually facing threat, shall take necessary steps to protect the life and liberty of the petitioners
from private respondents No.5 to 14, as per law.
However, it is made clear that this order, in no way, will affect any other proceedings pending or to be filed against the petitioners etc., which are to
be dealt with independently as per law.